Parmeshwar Lal S/O Shri Phoola Ram vs Suresh Kumar S/O Shri Sukh Dev ...
2022 Latest Caselaw 7697 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

      S.B. Civil Miscellaneous Application No.104/2022
                                      IN
              S.B. Civil Second Appeal No.614/2019

Parmeshwar Lal S/o Shri Phoola Ram, Aged About 63 Years, R/o
Near Shiv Temple, Main Market, Ramgarh Shekhawati, District
Sikar, Rajasthan.
                                                                   ----Petitioner
                                   Versus
        Suresh Kumar
        Sunil Kumar
        Rajendra Prasad
        Lalit Kumar
        S/o Shri Sukh Dev Saraf, All R/o Ramgarh Shekhawati,
        District Sikar, Rajasthan.
                                                                ----Respondents

For Petitioner(s) : Mr. Manish Poonia For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

08/12/2022

This misc. application has been filed seeking extension of

time to furnish the undertaking in compliance of order dated

26.05.2022.

Counsel for applicant submits that the mesne profits as

ordered in the judgment dated 26.05.2022 have been paid but

due to summer vacations in the month of June, 2022, the

undertaking could not be furnished within the prescribed time. It

has also been informed that at present because of suspending the

work by the staff of judicial courts, regular functioning of judicial

courts have been hampered.

Heard.

(2 of 2) [CMAP-104/2022]

Considering the reasons assigned by the applicant in the

application supported with affidavit and the fact that mesne profits

have already been paid, applicant is permitted to furnish the

written undertaking in compliance of the judgment dated

26.05.2022 on or before 16.01.2023.

Applications stands disposed of.

(SUDESH BANSAL),J

SAURABH/27

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